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Judgment
Petitioner No. 1 is the husband, petitioners 3 and 4 are parents-in-law and petitioner No. 2 is brother-in-law of Smt. Geeta on whose complaint dated 12th July, 2001 made to Crime Against Women Cell, case u/s 498-A was registered on 14th July, 2001. Contention advanced by Mr. Alvi is that allegations made in FIR are vague inasmuch as date, month and year of alleged demand and beating have not been disclosed therein. However, on the other hand, Shri Kapoor has invited my attention to the supplementary statement of complainant recorded on 27th July, 2001 wherein some of the instances of demand and infliction of cruelty have been disclosed. Obviously those instances where within the knowledge of complainant on the date she made complaint on 12th July, 2001. In the facts and circumstances of case, petitioners are admitted to anticipatory bail. In the event of their arrest, they will be released on furnishing personal bond in the sum of Rs. 10,000/- with the surety in like amount each to the satisfaction of SHO/I.O. concerned. They will, however, join investigation as and when required by the I.O. dusty.
Anticipatory Bail granted.